BASHISTHA NARAIN SINHA Vs. MUZAFFARPUR REGIONAL DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE order, as contained in Annexure 4, and the subsequent order, as contained in Annexure 8, are under challenge, whereby and whereunder the respondents have decided to pay only Rs. 150/ - per month as allowance for the work done by the petitioner as head -clerk and Rs. 250/ -per month for the work as Office Superintendent.

(3.) THIS Court having heard the counsel for the parties and considering the pleas taken by them disposed of the writ petition vide order as contained in Annexure 1 holding as follows: -